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State of Maharashtra - Section

Section 24 in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965

24. Inquiries and proceedings to be judicial proceedings.

- All inquiries and proceedings before the Collector and the Maharashtra Revenue Tribunal under this Act shall be deemed to be judicial proceedings within the meaning of sections 193, 219 and 228 of Indian Penal Code.